ARANGANATHAN Vs. SUGUNA

JUDGEMENT

(1.) The Civil Revision Petition is filed against the fair and decretal order dated 17.09.2012 made in I.A.No.61 of 2011 in H.M.O.P.No.21 of 2011 on the file of the Subordinate Court, Perambalur.

(2.) The petitioner is husband and respondent is wife. The petitioner filed H.M.O.P.No.21 of 2011 on the file of the Subordinate Court, Perambalur, against the respondent, for divorce. In the said H.M.O.P., respondent filed I.A.No.61 of 2011 for interim maintenance of Rs. 5,000/- per month each for herself and minor child. According to the respondent, the petitioner is working in Abroad and is earning more than a sum of Rs. 1,00,000/- per month. The petitioner is owning lands and house property at Kurur Village, Kunnam Taluk, Perambalur District. The respondent is not having any independent income to maintain herself and minor child and in the circumstances, she has filed present application claiming a sum of Rs. 5,000/- per month each as interim maintenance to the respondent and minor child.

(3.) The petitioner filed counter affidavit and denied that he is earning Rs. 1,00,000/- per month. According to the petitioner, the respondent is employed and has sufficient means to maintain herself and minor child. The respondent has given false complaint against the petitioner and his family members and only to harass the petitioner, respondent has come out with the present application. Hence, he prayed for dismissal of the application.